Section 20(3) in The Delhi Development (Betterment Charge Arbitration Rules, 1961
(3)Fees. for a copy of the award shall be charged at the following rates, namely: -(i)for the first 200 words or under : 00.80 n.p.;(ii)for every additional 100 words or fraction thereof : 00.80 n.p;(iii)in case the copy is required urgently : double the above rates.
